R Vijaykumar @ Viji vs State Of Karnataka
2022 Latest Caselaw 8683 Kant

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 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 13TH DAY OF JUNE 2022

                       BEFORE

  THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

         CRIMINAL APPEAL NO.621/2020

BETWEEN:

R.VIJAYKUMAR @ VIJI
S/O RAVI
AGED ABOUT 41 YEARS
R/AT NO.215, KSCB QUARTERS
NANDINI LAYOUT
BANGALORE                                 ... APPELLANT

(BY SRI SYED UMMER, ADVOCATE)

AND:

STATE OF KARNATAKA
BY MADIWALA POLICE STATION
REPRESENTED BY
SENIOR STATE PROSECUTOR
HIGH COURT BANGALORE-01               ... RESPONDENT

(BY SRI KRISHNA KUMAR K.K, HCGP)

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION AND ORDER OF SENTENCE DATED 04.04.2002
PASSED BY THE X ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU IN S.C.NO.413/1999 FOR THE OFFENCE
PUNISHABLE UNDER SECTION 302 AND 394 READ WITH
SECTION 34 OF IPC AND ETC.


       THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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                  JUDGMENT

Learned counsel for the appellant has filed a memo

requesting leave of this Court to withdraw the appeal as

not pressed.

2. Memo is placed on record. The appeal is

dismissed as withdrawn.

Sd/-

JUDGE

PKN